Section 3(2)(b) in The Gujarat Medical Practitioners' Act, 1963

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State of Gujarat - Subsection

Section 3(2)(b) in The Gujarat Medical Practitioners' Act, 1963

(b)seven members shall be elected by the registered practitioners as follows, that is to say,-

(i)three members shall be elected by registered practitioners who hold any of the recognised qualifications, from amongst themselves, and

(ii)four members shall be elected by the remaining registered practitioners, from amongst themselves: